JAMABHAI DANABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue involved in the main petition is covered by the decision of this Court rendered in Special Civil Application No.66 of 2019 dtd. 27/1/2022, the main matter is taken up for final hearing.

(2.) While issuing rule, this Court had passed the following order:

(3.) The case of the petitioner is that though the award of the Labour Court dtd. 19/1/2004 did not specifically mention continuity of service, which award was confirmed by the order dtd. 16/8/2010 passed in Special Civil Application No.6969 of 2004, by the impugned order, past services have not been counted for rendering the benefits of the resolution of 17/10/1988.